Unnamalai vs Seetha Ammal
2022 Latest Caselaw 1183 Mad

                                                                               A.S.No.635 of 2018

                                  hIN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 25.01.2022

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE T.RAJA
                                           and
                   THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                              A.S. No.635 of 2019 and
                                              C.M.P. No.17123 of 2018


                   1.Unnamalai

                   2.Soundirarajan

                   3.Pushpa                                         ... Appellants

                                                        vs

                   1.Seetha Ammal

                   2.Sivabakkiyam

                   3.Arumugam

                   4.Chandramohan

                   5.The Village Administrative Officer,
                     Iyyamperumampatti Village,
                     Iyyamperumampatti Post,
                     Salem Taluk,
                     Salem District.

                   6.The Tahsildar,
                     Salem, Salem District.

https://www.mhc.tn.gov.in/judis
                   1/4
                                                                                  A.S.No.635 of 2018

                   7.The Revenue Divisional Officer,
                     Salem, Salem District.

                   8.The District Collector,
                     Collectorate,
                     Salem, Salem District.                                   ... Respondents


                   Prayer: Appeal Suit filed under Section 96 of C.P.C. r/w. Order 41 Rule 1
                   & 2 of C.P.C. against the judgment and decree dated 13.06.2018 passed in
                   O.S. No.283 of 2015 on the file of the III Additional District Court, Salem.


                             For Appellants    :      Mr.P.Mani

                             For Respondents :        Ms.Zeenath Begum for R1 & R4

                                                      Mr.A.Saravanan for R2

                                                      Mr.S.Ravichandran for R3

                                                      Mr.S.Ravichandran,
                                                      Additional Government Pleader (AS)
                                                      for R5 to R8


                                                     JUDGMENT

[Judgment of this Court was delivered by T.RAJA, J.]

Today, a Memo of Withdrawal dated 18.11.2021, signed by the

appellants and the counsel for the appellants has been filed by the

appellants requesting this Court to permit them to withdraw this appeal.

https://www.mhc.tn.gov.in/judis

A.S.No.635 of 2018

2.Placing on record the memo of withdrawal filed by the appellants,

this appeal stands dismissed as withdrawn. Consequently, C.M.P. No.17123

of 2018 stands closed. No costs.

                                                                     [T.R.,J.]       [D.B.C.,J.]
                                                                           25.01.2022

Speaking/Non Speaking Order Index:Yes/No vga

To

1.The III Additional District Court, Salem.

2.The Section Officer, V.R. Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis

A.S.No.635 of 2018

T.RAJA,J.

and D.BHARATHA CHAKRAVARTHY,J.

vga

A.S. No.635 of 2019 and C.M.P. No.17123 of 2018

25.01.2022

https://www.mhc.tn.gov.in/judis